MRS. MANASA ALIAS JWALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed to quash the proceedings in Crime No.231 of 2019 of Bhongir Town Police Station, Rachkonda Commissionerate. The petitioner herein is sole accused in the said Crime. The offence alleged against her is under Section 302 of IPC.

(2.) Heard Mr. Brahmadandi Ramesh, learned counsel for the petitioner and learned Public Prosecutor appearing on behalf of respondent No.1 -State. Despite service of notice, none appears on behalf of respondent No.2 - de facto complainant.

(3.) On the complaint lodged by respondent No.2, the police of Bhongir Town, have registered a case in Crime No.231 of 2019, initially under Section - 174 of Cr.P.C. A perusal of the record would reveal that deceased - Bandaru Shiva Kumar got married to Mrs. Uma Maheshwari on 16.03.2015, and out of their wedlock, they have blessed with a male child, named Bandaru Koushik. Thereafter, matrimonial disputes arose between them and the first wife of the deceased left his company stating in written that she is not interested to lead matrimonial life with the deceased. Then, the deceased had decided to marry the petitioner, for which, the parents of petitioner asked him to give an undertaking with certain terms and conditions. Accordingly, the deceased had given a written undertaking on 05.05.2017. Pursuant to the said undertaking, their marriage was performed on 07.05.2017. Thereafter, matrimonial disputes even arose between the petitioner and the deceased and the petitioner left the company of the deceased.